BIJILI MAZDOOR PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Bhavik R. Samani, learned advocate for the petitioner and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the respondent no.1.

(2.) The petitioner, styled as registered Trade Union, has raised complaint by way of this Writ Petition (PIL) that there is illegality committed by the respondent authorities in recruitment of management. It appears from the record that the legal notices have also been issued by the petitioner through his learned advocate. In the record of the petition, the petitioner has pinpointed various aspects which are more factual in nature.

(3.) In peculiar facts arising out of this petition, the respondents are directed to consider the present petition as representation on behalf of the petitioner Union and the Chairman of respondent no.2 shall decide the same in accordance with law and pass a reasoned order, as expeditiously as possible, preferably by December, 2021 and send a copy of the order to the present petitioner. However, it is clarified that this Court has not expressed any opinion on merits of the matter. It goes without saying that if the grievance is not redressed, it would be open for the petitioner to take appropriate recourse available under the law.